High Courts08 Feb 2011Dismissed
Sri M.K. Nachappa and M.M. Ajith Vs Sri M.M. Aiyanna
Karnataka High Court · (2011) 4 KarLJ 371 : (2011) 3 KCCR 2341
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 67
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 127 of 143
High Courts08 Feb 2011Dismissed
Justine Devadas Vs The State of Kamataka
Karnataka High Court · (2011) 02 KAR CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts08 Feb 2011Allowed
Maruthi Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0067
Penal Code, 1860 (IPC) — Section 120 B, 143, 149, 201, 302
High Courts08 Feb 2011Allowed
CIT and Another Vs Bharati Bt Ltd.
Karnataka High Court · (2011) 02 KAR CK 0039
Income Tax Act, 1961 — Section 201, 271 C, 273 B
High Courts08 Feb 2011Dismissed
Jebon Corporation India Liaison Office Vs CIT (International Taxation) and Another
Karnataka High Court · (2011) 245 CTR 300 : (2012) 206 TAXMAN 7
Foreign Exchange Regulation Act, 1973 (FERA) — Section 29 (1) (A)Income Tax Act, 1961 — Section 9 (l) (i)
High Courts08 Feb 2011
Smt. Renuka Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) 3 KarLJ 276 : (2011) 3 KCCR 1744 : (2011) 6 RCR(Civil) 1966
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49Karnataka Land Revenue Rules, 1966 — Rule 25
High Courts08 Feb 2011Dismissed
Commissioner of C. Ex. Vs Progressive Systems
Karnataka High Court · (2011) 02 KAR CK 0012
Central Excise Act, 1944 — Section 11 ACentral Excise Rules, 2002 — Rule 9CENVAT Credit Rules, 2004 — Rule 14, 3 (1), 4 (2)
High Courts07 Feb 2011Dismissed
The Commissioner of Income tax and Vs The Assistant Commissioner of Income tax, Sri. S. Mohan Kumar (HUF)
Karnataka High Court · (2011) 201 TAXMAN 161
Income Tax Act, 1961 — Section 132, 139 (1), 143 (1), 153 A, 268 A
High Courts07 Feb 2011Allowed
Musthaq Nayak Vs Dr. Salma Praveen Dr. Mrs. Salma Parveen Nayak Vs Mushtaq Nayak
Karnataka High Court · (2011) 02 KAR CK 0184
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19 (4)
High Courts07 Feb 2011Allowed
Karnataka Hire Purchase Association (R) Vs Commissioner for Transports in Karnataka and Another
Karnataka High Court · AIR 2011 Kar 101 : (2011) ILR (Kar) 2223 : (2011) 4 KarLJ 165 : (2011) 2 KCCR 1652 : (2011) 8 RCR(Civil) 2955
Motor Vehicles Act, 1988 — Section 51, 51 (1)
High Courts07 Feb 2011Allowed
Basha @ Jilali and Others Vs State
Karnataka High Court · (2011) 02 KAR CK 0113
Penal Code, 1860 (IPC) — Section 420, 511
High Courts07 Feb 2011Allowed
Sri Prakash, Sri Kuppaswamy and Hameed Basha Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0090
Penal Code, 1860 (IPC) — Section 399, 402
High Courts07 Feb 2011Allowed
Sri. Subramani Vs Sri. Dharani and The United India Insurance Company Ltd.
Karnataka High Court · (2011) 02 KAR CK 0028
High Courts07 Feb 2011Dismissed
Maj Gen J.K. Koshy AVSM (Retd) and Smt. Shyamala Koshy rep by their General Power of Attorney holder Sri M.K. Kuruvilla Vs The Asst Commissioner and Others
Karnataka High Court · (2011) 02 KAR CK 0007
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Code, 1988 — Section 233Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 A
High Courts07 Feb 2011
ACIT Vs M/s. Fanuc India Ltd.
Karnataka High Court · (2011) 02 KAR CK 0001
Income Tax Act, 1961 — Section 143 (3), 154, 155, 234 D, 250
High Courts05 Feb 2011Allowed
Sibi P.V. Vs The State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0088
Arms Act, 1959 — Section 25, 27, 3 (1)Wild Life (Protection) Act, 1972 — Section 2, 39, 48 A, 50, 9
High Courts04 Feb 2011Allowed
State of Karnataka Vs S.L.N. Coffee Curing Works
Karnataka High Court · (2011) 46 VST 19
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 A, 18, 18 AA, 6
High Courts04 Feb 2011Dismissed
Commissioner of Service Tax, Service Tax Commissionerate, Bangalore Vs Karnataka State Warehousing Corporation
Karnataka High Court · (2011) 44 VST 177
High Courts04 Feb 2011
Smt. Renukamma, W/o Alleged V.M Rangappa, Master R. Shiva Prasad and Master R. Gowtham Vs Smt. Radhamma, Kumari Manjula and Venkatachalapathy
Karnataka High Court · (2011) 3 KCCR 2366
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 372
High Courts04 Feb 2011Allowed
The Deputy Commissioner, The Assistant Commissioner Doddaballapur Sub-Division and The Tahsildar Vs Smt. Dhanalakshmi @ Pushpa and Others
Karnataka High Court · (2011) 02 KAR CK 0157